SIVANESAN Vs. STATE

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. seeking to set aside the order dated 15.11.2006 passed by the Additional District and Sessions Judge, Fast Track Court No,2, Coimbatore, in C.A.No,73 of 2006, modifying the conviction and sentence imposed by the Judicial Magistrate No.VI, Coimbatore, by his judgment dated 17.1.2006 passed in C.C.No,620 of 2003. Challenging and impugning the order dated 15.11.2006 passed by the Additional District and Sessions Judge, Fast Track Court No,2, Coimbatore, in C.A.No,73 of 2006, modifying the conviction and sentence imposed by the Judicial Magistrate No.VI, Coimbatore, by his judgment dated 17.1.2006 passed in C.C.No,620 of 2003, this revision case is focussed.

(2.) 'A' resume of facts, which are absolutely necessary and germane for the disposal of this revision would run thus:-

(3.) DESPITE opportunities having been given, the revision petitioners have not appeared.